K VIKRAMAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner had been subjected to criminal prosecution which ended in acquittal by the Judicial 1st Class Magistrate, Alappuzha in Calendar Case No. 288/92. The proceedings concluded with the following observations.

(2.) The petitioner had represented that though he was being paid subsistance allowance all through out in view of the acquittal, he is entitled to full salary and service benefits for the period during which he had been kept out of service. The Original Petition is filed for enforcing the claim.

(3.) It may be necessary to note that he had been placed under suspension, since he was arrested by police and had been taken into custody and committed to jail.